(1)No act done or proceeding taken under this Act shall be questioned on the ground merely of,-(a)the existence of any vacancy in, or any defect in the constitution of the Trust or any committee ; or(b)any person having ceased to be a Trustee ; or(c)any trustee, or any person associated with the Trust under section 17 or any other member of a committee having voted or taken any part in any proceeding in contravention of section 20 ; or(d)the failure to serve a notice on any person, where no substantial injustice has resulted from such failure ; or(e)any omission, defect or irregularity not affecting the merits of the case.(2)Every meeting of the Trust, the minutes of the proceedings of which have been duly signed as prescribed in clause (g) of sub-section (1) of section 16, shall be taken to have been duly convened and to be free from all defects and irregularity.Compensation.
